Manjushree Technopack Ltd Vs Hansraj Agrofresh Pvt.Ltd

National Company Law Tribunal, Allahabad Bench Prayagraj 28 Sep 2022 IA No. 311/2022, IA No. 307/2022 IN CP No. (IB) 377/ALD/2019 (2022) 09 NCLT CK 0083
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

IA No. 311/2022, IA No. 307/2022 IN CP No. (IB) 377/ALD/2019

Hon'ble Bench

Harnam Singh Thakur, Member, (J); Subrata Kumar Dash, Member (T)

Advocates

Amritan Mandal, Shaunak Mitra, Krishna Dev Vyas

Final Decision

Disposed Of

Acts Referred
  • Insolvency and Bankruptcy Code, 2016 - Section 60(5)

Judgement Text

Translate:

IA No.311/2022

A date is requested by the learned counsel for the respondent for filing a counter to the application. The same be filed within three weeks by serving

an advance copy to the other side.

Let the matter be listed on 9th November, 2022 along with IA No.150/2022.

IA No.307/2022

The present application has been filed U/s 60(5) of the Code seeking direction of this Tribunal to direct the registry of this Tribunal to list the

accompanying Application bearing IA No.146/ALD/2022 in CP No.(IB)377/ALD/2019 for hearing on an urgent basis. The said matter is already

listed for 9th November, 2022.

So, registry is directed to list the matter higher on the board on the date fixed for hearing.

Accordingly, IA No.307/2022 is allowed and disposed of

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